KANHAYALAL T. PARMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These are two writ petitions concerning cross cases initiated by the rival parties against each other. In Writ Petition No.251 of 2019, the petitioners and respondent Nos.4 to 6 are original accused in First Information Report ("FIR") registered at the Navashiva Police Station, District Raigad, by respondent Nos.2 and 3, who are the original complainants.

(2.) Petitioner No.1 in the said writ petition is the proprietor of a firm - M/s. Trambaklal, which deals in edible oils, while the other accused persons are agents and representatives of the said firm as also its sister concerns. The said firm had business transactions with respondent No.3-company of which respondent No.2 is the director.

(3.) It appears that during such business transaction, dispute arose between the parties leading to initiation of criminal proceedings against each other. This is evident from the fact that in Writ Petition No.890 of 2021, the said director of the company, which is the original complainant in Writ Petition No.251 of 2019 is the accused in an FIR registered at the same police station, at the instance of the aforesaid firm, which in this writ petition is the original complainant.